Punjab-Haryana High Court
Sukhpreet Kaur And Another vs State Of Punjab And Others on 20 February, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
CRM No. M-5060 of 2009 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CRM No. M-5060 of 2009
Date of decision: 20.02.2009
Sukhpreet Kaur and another ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Avtar Singh Bhatti, Advocate, for the petitioners
Rajan Gupta, J.
The petitioners have filed this petition under Section 482 Cr.P.C. for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married against the wishes of their parents. The counsel has placed on record the matriculation certificates of the petitioners, Annexure P-1 & P-2 respectively and marriage- certificate, Annexure P-4. He further submits that a representation (Annexure P-5) was made to the Senior Superintendent of Police, Gurdaspur bringing to his notice that the petitioners have married and feared threat to their life and liberty from respondents No.5 to 9.
Notice of motion to official respondents. On asking of the Court Mr. Shailesh Gupta, DAG, Punjab accepts notice.
After hearing counsel for the parties, the Senior CRM No. M-5060 of 2009 2 Superintendent of Police, Gurdaspur is directed to ensure that no harm is caused to the petitioners at the hands of respondents No.5 to 9. He shall also provide adequate security to them if circumstances so warrant.
Disposed of in the terms indicated above.
(RAJAN GUPTA) JUDGE February 20, 2009 'rajpal'